BETAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a case of ghastly murder. We are not inclined to grant any bail. Shri A. N. Mulla, learned counsel appearing for the petitioner does not wish to press the application for bail and wants to withdraw the same. The bail application is accordingly dismissed.

(2.) On merits, Shri A. N. Mulla, learned counsel draws our attention to the deletion of clause (c) of the Rule 15 of Order 21 of the Supreme court Rules, 1966. In view of this, he rightly contended that an appeal under the Supreme court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 is an appeal as of right. We accordingly direct that the appeal be registered and numbered.